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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(3)To avoid misplacement of contingent T.A. Bills etc., and in order to expedite the payment, the examiners are requested to send their contingent/T.A. Bills to the Registrar direct (By name).